Section 15(2) in Orissa, Sales Tax (Settlement of Arrears) Act, 2011
(2)Every rule made and every notification issued under this Act and every order made under section 14 shall, as soon as may be after they are made or issued, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes modification if any, therein, they shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, that any such modification or annulment shall be, without prejudice to the validity of anything previously done under that rules, notification or order.
